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State of Andhra Pradesh - Section

Section 64 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

64.

Notwithstanding anything contained in these rules prescribing the period for various stages of election, if due to any unexpected cause any holiday is declared, the next working day shall be deemed to have been fixed for that purpose and the subsequent period will be reduced to that extent.